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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in The Punjab Homoeopathic Practitioners Act, 1965

(1)Every person, who possesses any qualification mentioned in Schedule I, shall, subject to the provisions contained in this Act and on payment of the prescribed fees, be entitled to have his name entered in Part A of the Register subject to such conditions as the Council may by regulations specify.